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The State Of Tamil Nadu vs P.B.K. Thilagar on 3 January, 2023

Bench: Surya Kant, J.K. Maheshwari

     ITEM NO.16                                 COURT NO.11                  SECTION XII

                                     S U P R E M E C O U R T O F         I N D I A
                                             RECORD OF PROCEEDINGS

                              SPECIAL LEAVE PETITION (CIVIL) Diary No.23360/2021

     (Arising out of impugned final judgment and order dated 04­09­2018
     in WA No. 1139/2018, WA No. 1152/2018 and order dated 16­06­2021
     in RA No. 227/2019 & RA No. 228/2019 passed by the High Court of
     Judicature at Madras)

     THE STATE OF TAMIL NADU & ORS.                                          Petitioner(s)

                                                         VERSUS

     P.B.K. THILAGAR & ANR.                                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.190591/2022­CONDONATION OF DELAY
     IN FILING SLPs, IA No.190600/2022­EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT, IA No.190602/2022­EXEMPTION FROM FILING O.T. and
     IA No.190598/2022­CONDONATION OF DELAY IN REFILING SLPS)

     Date : 03­01­2023 These petitions were called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE SURYA KANT
                              HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Petitioner(s)
                                          Mr. D. Kumanan, AOR
     For Respondent(s)
                                          Mr. B. Vinodh Khanna, AOR
                                          Mr. G. Krishna Kumar, Adv.
                                          Mr. M. Sathish, Adv.
                                          Ms. Shagufa Khan, Adv.

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

At the commencement of hearing, learned counsel appearing for the State of Tamil Nadu submits that the State Government has decided to withdraw the acquisition proceedings and as such, he does not press these Special Leave Petitions.

In view of the above, the Special Leave Petitions are Date: 2023.01.04 17:51:31 IST dismissed as withdrawn.

       (VISHAL ANAND)                                                        (PREETHI T.C.)
     ASTT. REGISTRAR­cum­PS                                                 COURT MASTER (NSH)